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State of Tamilnadu- Act

The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984

TAMILNADU
India

The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984

Rule THE-TAMIL-NADU-VILLAGE-SERVANT-S-FAMILY-BENEFIT-FUND-SCHEME-RULES-1984 of 1984

  • Published on 13 February 1984
  • Commenced on 13 February 1984
  • [This is the version of this document from 13 February 1984.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984Published vide Notification No. G.O. Ms. No. 175, Revenue, dated 13th February 1984

1.

These rules shall be called the Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984.

2.

These rules shall come into force at once, in supersession of the Tamil Nadu Family Benefit Fund Rules for the Tamil Nadu Village Officers and Village Servants annexed to G.O. Ms No. 967, Revenue, dated the 25th April 1975.

3.

These rules shall apply to all Village Servants (Grama Kavalars, Grama Paniyalars and Pasana Kavalars) to whom the Tamil Nadu Village Servants Service Rules, 1984 apply. The contribution as well as the eligibility for benefits under the scheme shall cease in all cases, on the individual attaining sixty years of age.These rules shall also apply to temporary Village Servants appointed against temporary vacancies for short periods or in leave vacancies. The subscription recovered from them shall not be repaid to them when they resign or quit office or at the time of their termination from service.

4.

A nominal monthly deduction of Re. 1 (Rupee one only) shall be made from the honorarium of all Village Servants and the deduction shall also continue till the Village Servants attain the age of sixty. In respect of future entrants, contribution shall commence from the beginning of the calendar month following the date of entry in service and shall continue till the end of the month, preceding the date of his/ her attaining the age of sixty. The deduction shall be made from the monthly pay bills and the amounts should be credited into the State Funds under the head of account "088. Social Security Welfare-A Social Security Welfare-AE. Other Receipts-09. Contribution under Family Benefit Fund Scheme" (D.P. Code 088A AEAA 0903). No Schedules need be attached to the pay bills for the deduction made nor any separate accounts be maintained therefor.

5.

(i)In case a Village Servant dies while in service, a lump sum amount of Rs. 10,000 (Rupees ten thousand only) shall be paid to the nominee, who shall be his wife/ her husband/ minor child/ children/ mother/ father (in that order) or in the absence of a nominee, to the legal heir of the deceased employee;
(ii)In the case of a male employee, the wife or wives and children of the employee and the widow or widows and children of deceased sons of the employee:
Provided that if an employee proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which she belongs to be entitled to maintenance, she shall henceforth, be deemed to be no longer a member of the employee's family in matters to which Family Benefit Fund Rules relate, unless the employee subsequently indicates by express notice in writing that she shall continue to be so regarded; and
(iii)In the case of female employee, the husband and children of an employee and the widow or widows and children of deceased son of an employee:
Provided that if an employee expresses her desire to exclude her husband from her family, the husband shall, henceforth, be deemed to be no longer a member of the employee's family in matters to which Family Benefit Fund Rules relate, unless the employee subsequently cancels formally in writing her notice excluding him.Explanation I. - "Children" means legitimate and step-children.Explanation II. - An adopted child shall be considered to be a child if the sanctioning authority under the rules, is satisfied that under the personal law of the employee, adoption is legally recognised as conferring the status of a natural child, but in this case only.Explanation III. - A child of one person given in adoption to another shall not be considered to be the child of the former if the sanctioning authority is satisfied that under the personal law of the persons concerned such adoption is legally recognised and in that case only.Explanation IV. - An unmarried Village Servant both male and female can nominate any person within the members of the family. Such members will include (i) father (ii) mother (iii) brothers below the age of 18 years including step brothers (iv) unmarried sisters, widowed sisters including step sisters. If such nomination is given in favour of more than one person, the Village Servant concerned should specify the amount of sum payable to each nominee. The above nomination will stand as cancelled immediately after the marriage of the Village Servant and a fresh nomination should be made in favour of his wife/ her husband. If the Village Servant dies before filling such nomination, the lump-sum is payable only to the wife/ husband of the deceased and not with reference to the previous nomination.

6.

(i)The nomination shall be made strictly in the order of members indicated in paragraph 5 above;
(ii)Major sons (who were not dependent on the deceased for support); Major brothers; Married daughters/ sisters and other relative shall not be eligible for the lumpsum grant under the scheme;
(iii)Employees who have no family shall be exempted from joining the Family Benefit Fund Scheme, as is allowed in the case of Fathers/ Nuns in the Educational Institutions.
(iv)If none of the nominee/ persons indicated in paragraph 5 above are alive, then, the lumpsum grant under the scheme shall lapse to the Government; and
(v)In case of no nomination, the lumpsum grant shall be paid to the eligible members in equal shares. The nomination shall be in the Form A appended. This nomination shall be counter-signed by the Tahsildar and pasted in the service extract of the Village Servant. No Village Servant shall be paid his/ her first full month's pay after joining the services unless he/ she filed his/ her nomination.

7. Suicide and murder.

- In respect of suicide and murder cases, specific sanction of Government for payment of lumpsum amount should be obtained by the Head of the Department, before according necessary sanction.

8. Procedure for drawal and disbursement.

- The procedure for drawal and disbursement of the lumpsum amount in respect of Government Servants shall be followed, in respect of Village Servants also.

9. Administration and audit.

- The Director of Treasuries and Accounts shall administer this scheme.

10. Head of Account.

- The following shall be the head of accounts for the transaction relating to this fund:-Receipts

088. Social Security and Welfare. - A. Social Security and Welfare - AE. Other Receipts - 09. Contribution under Family Benefit Fund Scheme - (D.P. Code 088A AEAA 0903)

Payments

288. Social Security and Welfare-E. Other Social Security and Welfare Programme - AE. other Programmes-AY Tamil Nadu Family Benefit Fund Scheme - Ex-gratia payment to the family of the deceased Government employees (DP Code No. 288E AEAY 0000).

11. Sanctioning authority.

- The Revenue Divisional Officer/ Sub-Collector shall be the sanctioning authority for payment of lump sum benefit in the event of death of the Village Servant while in service.

12.

Copies of sanction orders shall be communicated to the Director of Treasuries and Accounts, [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of1996).].

13.

The sanction order shall be in Form B appended.Form A[See Rule 6(v)]Nomination for Tamil Nadu Village Servants Family Benefit Fund Scheme
Name and address Relationship with
Age of Nominee * the Village Servant.
Dated this day of ...............
Signature of the Village Servant.
Witness to signature
(1).......
(2).......Certified that the above nomination is in order with reference to the rules mentioned in paragraph 5 of the Tamil Nadu Village Servants Family Benefits Fund Scheme Rules, 1984.Signature of the counter-signing officer.Form B[See Rule 13]Standardised Form for SanctionProceedings of the...........Name:No. .......... Dated:Subject: Family Benefit Fund Scheme - Payment of lump sum amountOrderedReference: G.O. Ms. No. .......................dated ........................OrderUnder the powers vested in rule 11 of the Tamil Nadu Village Servants Family Benefit Fund Scheme Rules sanction is hereby accorded for the payment of lump sum amount of Rs. 10,000 (Rupees ten thousand only) to Thiru/ Thirumathi/ Selvi ......... wife/ son/ daughter/ father/ mother, legal heir of Thiru/ Thirumathi/ Selvi Village Servant of taluk............... district who expired on while in service.

2. Thiru/ Thirumathi/ Selvi was admitted in the Scheme with effect from and has been contributing Re. 1 every month.

3. The amount is debatable under "288. Social Security and Welfare - E. Other Social Security and Welfare Programme-AE. Other programmes - AY. Tamil Nadu Family Benefit Fund Scheme - Ex gratia payment to the family of the deceased Government employees (DP Code No. 288E AEA Y (000)".

Signature.Copy to: The Director of Treasuries and Accounts, [Chennai] [Substituted for 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]-35.Treasury Officer/ Sub-Treasury Officer.